STATE OF H.P. Vs. BALVINDER KAUR

JUDGEMENT

(1.) STATE is aggrieved by the judgment of the Sessions Court whereby respondents Balvinder Kaur and Saravjit Singh and another person named Ravinder Singh, since deceased, have been acquitted of the charge of conspiracy to murder, murder and destruction of evidence of murder with a view to screening the offenders. So it has filed the present appeal.

(2.) FACTS , as they emerge from the prosecution evidence may be stated thus: Deceased Surjit Singh was employed as a Constable with Punjab Police. In the year 1987, his wife died. He was thereafter transferred to Mohali. He started living in the neighborhood of respondent Balvinder Kaur. Deceased and respondent Balvinder Kaur developed illicit relations. Deceased rented some accommodation at Dharampur in the building of Raj Kumar (PW 3) in July, 1990 and occupied the same on 5 -9 -1990. Respondent Balvinder Kaur accompanied him. A son of the deceased aged about, eight years, named Chhapinder Singh alias Soni (PW 14) was also with them. All the three left the accommodation a few days later. On 30 -9 -1990 or 1 -10 -1990, the deceased and respondent Balvinder Kaur returned to the aforesaid accommodation at Dharampur. They were seen together in the said accommodation on 4 -10 -1990. On 5 -10 -1990, dead -body of the deceased was found down the railway track near a bridge with a large number of incised wounds. The dead -body was spotted by PW -1 Shri Premu, a Railway Keyman. Matter was reported to the Police. It may be stated here that deceased took on rent the accommodation from Raj Kumar (PW

(3.) ONE incised wound 6 cm x 2 cm x 5 cm deep running transversely, situated 2 cm above the middle of right clavicle. Margins were smooth, clean and averted. Tapering posteriorly.